P.Seethalakshmi vs M.Muniammal
2023 Latest Caselaw 8376 Mad

                                                                             C.M.P.(MD)No.9996 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 14.07.2023

                                                     CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              C.M.P.(MD)No.9996 of 2022
                                           in A.S.(MD)SR.No.21529 of 2022
                                                        and
                                            A.S.(MD)SR.No.21529 of 2022

                    1. P.Seethalakshmi

                    2. P.Sobhana

                    3. P.Vanitha (minor)

                    4. P.Balasubramanian (minor)

                    5. P.Malathika (minor)

                    6. P.Sneka (minor)                               ... Petitioners/Petitioners/
                                                                         Appellants
                        (3 to 6 appellants represented by their mother
                        and natural guardian 1st appellant Seethalakshmi)

                                                           vs.

                    1. M.Muniammal

                    2. M.Loganathan

                    3. M.Manimegala

                    4. S.Elajjiam


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                                                                            C.M.P.(MD)No.9996 of 2022



                        S.Thirumal (Died)

                    5. The Sub-Registrar,
                       Viralimalai,
                       Pudukkottai District.

                    6. Shanmuganathan

                    7. Swaminthan

                    8. Srinivasan

                    9. Alamelu Mangai                          ... Respondents/Respondents/
                                                                    Respondents

                    PRAYER in C.M.P.(MD)No.9996 of 2022: Civil Miscellaneous Petition
                    filed under Section 5 of Limitation Act, to condone the delay of 61 days in
                    filing the restoration application in C.M.P.(MD)No.5994 of 2022 in A.S.
                    (MD)SR.No.21529 of 2022 on the file of this Court.


                    PRAYER in A.S.(MD)SR.No.21529 of 2022: First Appeal filed under
                    Section 96 of Civil Procedure Code, to set aside the decree and judgment
                    made in O.S.No.47 of 2011 on the file of the Principal District Judge,
                    Pudukkottai dated 17.07.2018, by allowing this first appeal.

                                  For Petitioners/Appellants   : Mr.R.Sundar
                                      in both cases

                                  For R2 & R3 in both cases : Mr.G.Sridharan

                                  For R6 to R9 in both cases : Mr.P.Ganapathi Subramanian

                                  For R4 & R5 in both cases : No appearance

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                                                                                 C.M.P.(MD)No.9996 of 2022




                                                     COMMON ORDER

                                  This Civil Miscellaneous Petition has been filed seeking orders to

                    condone the delay of 61 days in filing the restoration application in C.M.P.

                    (MD)No.5994 of 2022 in A.S.(MD)SR.No.21529 of 2022.



                              2. It is seen from the records that this Court, vide order dated

                    22.06.2023, has passed a conditional order directing the petitioners to take

                    steps for the deceased first respondent, failing which, the petition will be

                    dismissed automatically.



                              3. When the matter is taken up for hearing today, the learned

                    counsel appearing for the petitioners would submit that they have not

                    taken any steps till now. Hence, this civil miscellaneous petition is

                    dismissed. Consequently, A.S.(MD)SR.No.21529 of 2022 is rejected at SR

                    stage itself.

                                                                                14.07.2023

                    NCC : Yes/No
                    Index : Yes/No
                    Internet : Yes/No
                    csm

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                                                 C.M.P.(MD)No.9996 of 2022




                                       K.MURALI SHANKAR, J.

csm

C.M.P.(MD)No.9996 of 2022 in A.S.(MD) SR. No.21529 of 2022 and A.S.(MD) SR. No.21529 of 2022

Dated : 14.07.2023

https://www.mhc.tn.gov.in/judis